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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Himachal Pradesh - Subsection

Section 93(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)As soon as may be after the commencement of this Act, the State Government shall appoint Land Reforms Officers, who shall be Revenue Officers of the rank of Assistant Collector of the First Grade, to carry out the purposes of this Chapter and Chapter X.